Section 25(2) in The Orissa Grama Rakshi Rules, 1969
(2)The Officer-in-charge of a police-station on receipt of the duplicate, shall transmit the same to the [Sub-divisional Police-officer] [Substituted vide Orissa Gazette Part III-A/26.10.1984.] with his comments, if any, who shall in his turn transmit the same together with the relevant papers and comments, if any, to the [Superintendent of police of the district] [Substituted vide Orissa Gazette Part III-A/26.10.1984.]. When the proceedings have been started suo motu by the [Sub-divisional Police-officer] [Substituted vide Orissa Gazette Part III-A/26.10.1984.] the duplicate will be forwarded to the [Superintendent of police of the district] [Substituted vide Orissa Gazette Part III-A/26.10.1984.] direct by the [Sub-divisional Police-officer] [Substituted vide Orissa Gazette Part III-A/26.10.1984.], The [Superintendent of police of the district] [Substituted vide Orissa Gazette Part III-A/26.10.1984.] will forward the appeal petition relevant with papers with his comments, if any, to the Director-General and Inspector-General of police.The orders passed by the Director-General and Inspector-General of police in appeal shall be communicated to Grama Rakshis through the Superintendent of Police of the district.Chapter-VIII Rewards
